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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(4) in Assam Gramdan Act, 1961

(4)The income derived from the gramdan village during the period of supersession, shall first be utilised towards the cost of management during the period of supersession and liquidation of liabilities of the Gram Sabha and the balance shall be credited to the Gram Nidhi.Application in MizoramThis Act applies to the Union Territory of Mizoram unless specifically barred.